AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
9 paragraphs · 161 wordsMr. M.K. Ray, Advocate, present for the applicants.
Ms. Mamta Joshi, Ms. Sangeeta Bhardwaj, Brief Holders present for the State/respondent no. 1.
A first information report was lodged by respondent no. 2 against the present applicants, which has been registered as Case Crime No. 171 of
2016 under Sections 323/354 and 452 of IPC, at Police Station Transit Camp, Rudrapur, District Udham Singh Nagar. After investigation, police
filed the charge-sheet against the present applicants under Sections 323/452/354 and 506 of IPC. Consequently, the learned Magistrate took
cognizance in the matter and issued summons against the present applicants. Hence, this application under Section 482 CrPC before this Court.
Considering the overall facts and circumstances of the case and the fact that the charge-sheet has been filed in the matter, no interference is
being called for by this Court in the matter at this stage.
Consequently, the criminal miscellaneous application filed under Section 482 of CrPC stands dismissed.